Supreme Court - Daily Orders
Vijaya Shanti Educational Trust vs State Of Rajasthan . on 15 July, 2016
Bench: Anil R. Dave, Amitava Roy, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6252 OF 2002
VIJAYA SHANTI EDUCATIONAL TRUST ... APPELLANT(S)
VS.
STATE OF RAJASTHAN & ORS. ... RESPONDENT(S)
O R D E R
It has been submitted by the learned senior counsel for the appellant-trust that this appeal has become infructuous in view of the Government Notification No.217 dated 27th January, 2014. The civil appeal stands disposed of accordingly. Pending application, if any, stands disposed of.
..............J. [ANIL R. DAVE] ..............J. [AMITAVA ROY] .................J. [L. NAGESWARA RAO] New Delhi;
July 15, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.07.19 15:01:48 IST Reason: ITEM NO.302 COURT NO.2 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 6252/2002 VIJAYA SHANTI EDUCATIONAL TRUST Appellant(s) VERSUS STATE OF RAJASTHAN & ORS. Respondent(s) (With office report) Date : 15/07/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE AMITAVA ROY HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. Sushil Kumar Jain,Sr.Adv.
Mr. Puneet Jain,Adv.
Mr. Apurv Taran,Adv.
Mr. Abhinav Gupta,Adv. Mr. Manu Maheshwari,Adv.
For Respondent(s) Mr. Ajay Choudhary,Adv.
Mr. Milind Kumar,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is disposed of in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)